Raj Singh And Ors vs State Of Haryana And Anr
2023 Latest Caselaw 1600 P&H

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        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                                      CRM-M No.34570 of 2017
                                                      Date of decision: 24.01.2023

Raj Singh and others                                                ..... Petitioners

                                             versus

State of Haryana and another                                      ..... Respondents

CORAM: HON'BLE MR. JUSTICE GURBIR SINGH

Present:       None for the petitioners.

               Mr. R. S. Nain, DAG, Haryana.

               Mr. Munish Kumar Garg, Advocate with
               Ms. Bhawna Thakur, Advocate and
               Mr. Vikas Mehra, Advocate
               for respondent No.2.

            ****

GURBIR SINGH J. (ORAL)

Learned counsel for respondent No.2 submits that the

complaint case has already been decided and the petitioners have been

acquitted vide judgment dated 10.02.2022 passed by the learned Judicial

Magistrate, Ist Class, Jind. He further submits that in view of the above-

said judgment, the present petition has become rendered infructuous and

the same may be disposed of, as such.

In view of the above, no further orders are required to be

passed in the present petition.

The present petition is disposed of as having been rendered

infructuous.

(GURBIR SINGH) JUDGE 24.01.2023 rittu Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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